Section 23 in The Chhattisgarh Panchayat Nirvachan Niyam, 1995
23. Polling Stations.
(1)The District Election Officer shall provide sufficient number of polling stations for every election under these rules and shall publish at least 20 days before the date of poll, a list showing the polling stations and the polling areas for which they will be set-up.(2)The list prepared under sub-rule (1) shall be published by affixing a copy thereof on the notice board in the office of:(a)District Election Officer;(b)Returning Officer;(c)Panchayat concerned.(3)No change shall be made by the District Election Officer in the location of any polling station notified under sub-rule (1) without previous approval of the Commission:Provided that if a change in the location of any polling station is approved by the Commission, then such change shall be-(a)Published for general information in the Gram Panchayat affected by the change, and(b)Communicated in writing to the concerned candidates by the Returning Officer as expeditiously as possible.
